R P SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present Public Interest Litigation has been filed by Shri R.P. Sarma, who has claimed that he is an Executive Member of the All Assam Lawyers Association and on the facts stated in the petition has prayed that Latasil P.S. Case No. 70/95 and Dispur P.S. Case No. 66 of 1985 should be directed to be handed over to the Central Bureau of Investigation.

(2.) It may be mentioned that an application for intervention in the present Civil Rule has also been filed on behalf of "North East Lady Advocates Society" Regd. No. 1845 represented by Mrs. G.D. Mazumdar, General Secretary for being allowed to appear in this matters as an intervener as according to them the case should be entrusted to the best investigating agency. The aforesaid application has been filed through Dr. H. Das,

(3.) The brief facts for the purposes of adjudicating the controversy raised in the present petition are that according to the petitioner, on 31.7.1995, a 32 year old lady, Karabi Das and her 10 year old daughter Dubori Das were killed in the city of Guwahati at Ambari. After the identification of the killers, according to the petitioner, the police failed to arrest them. One of the killers was identified as Shri Bhagya Kalita and others who were identified are Smti Geeta Kalita, wife of Bhagya Kalita and Shri Bhupen Medhi. All the killers were reported to have been missing. Ultimately, the accused persons Bhagya Kalita and his wife Smti Geeta Kalita according to the petitioner surrendered in the official residence of Shri Ashim Roy, D.I.G. of Police (WR).